Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 214(3)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(3)(vii) in Civil Court Rules of the High Court of Judicature at Patna

(vii)Under section 26 to make, revoke, suspend or vary an order or provision regarding the custody, maintenance or education of minor children.